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[Cites 0, Cited by 0] [Section 45C] [Entire Act]

NCT Delhi - Subsection

Section 45C(e) in The Government Of National Capital Territory Of Delhi Act, 1991

(e)the procedure to be followed in imposing any penalty, suspension pending departmental inquiries before the imposition of such penalty and the authority by whom such suspension or penalty may be ordered; and the officer or authority to whom an appeal or revision shall lie;